REGENT COMPUTRONICS PVT. LTD.

International Flavors Appellant

V/S

ASSISTANT COMMISSIONER OF CUSTOMS Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPN. LTD. VS. COMMR. OF CUS. (IMPORTS),MUMBAI [REFERRED TO]
COMMISSIONER OF CUSTOMS (APPEALS) VS. ACE DESIGNERS [REFERRED TO]
INDIAN POTASH LTD. VS.COMMISSIONER OF CUSTOMS,KANDLA [REFERRED TO]
CENUARY ENKA LTD. VS. COMMISSIONER OF CENTRAL EXCISE,PUNE [REFERRED TO]
ORDNANCE FACTORY VS. COMMISSIONER OF CUSTOMS (IMPORT,MUMBAI) [REFERRED TO]
LIEBHERR INDIA PVT.LTD. VS.COMMISSIONER OF CUSTOMS (PORT),KOLKATA [REFERRED TO]
RAWMIN MINING AND INDUSTRIES PVT.LIMITED VS.C.C.(PREV.) JAMNAGAR [REFERRED TO]
COMMISSIONER OF CUSTOMS, BANGALORE VS. BPL TELECOM LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard, Mr.Joseph Prabakar, learned counsel for the petitioner and Mr.Mr.G.M.Syed Nurulllah, learned Senior Panel Counsel for the respondents.

(2.) Counter and a reply affidavit along with a compilation of relevant documents and case laws have been filed in the matter.

(3.) The prayer in the writ petition is for a writ of Certiorarified Mandamus seeking quash of letter dtd. 19/7/2016, issued by the Assistant Commissioner of Customs and to direct the respondents to refund the excess duty paid in Bill of Entry No.4888763 dtd. 12/4/2016.

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INTERNATIONAL FLAVORS Vs. ASSISTANT COMMISSIONER OF CUSTOMS

Referred Judgements :-

JUDGEMENT

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